Section 17 in The Orissa Municipal Employees' Pension Rules, 1989
17.
(1)An employee of a permanent establishment if he is appointed to discharge temporary duty against a temporary post on the understanding that when the temporary duty ceases he would return to the permanent establishment, his services rendered in the temporary post shall count for purpose of pension.(2)If the substantive post held by an employee is abolished within the meaning of Rule 28 but the employee is at the time on special duty or is, on abolition of the said post, deputed on special duty, his service on special duty shall qualify for pension but the duty must be special.Chapter-IV Rules for reckoning service
